Section 138 in The Chhattisgarh Municipalities Act, 1961
138. Investigation of objections by Chief Municipal Officer.
- [Investigation of objections by Chief Municipal Officer] [Substituted by M.P. Act No. 7 of 1988.](1)All such objections shall be entered in a register to be maintained for the purpose and, on receipt of any objection the Chief Municipal Officer shall give a notice in writing to the objector of the time and place at which his objection will be investigated.(2)[ At the time and place so fixed, the Chief Municipal Officer shall hear the objection, in the presence of the objector or his authorised agent if he appears, or may for reasonable cause, adjourn the investigation.] [Substituted by M.P. Act No. 7 of 1988.](3)When the objection has been determined, the order passed on such objection shall be recorded in the said register and, if necessary, an amendment made in the assessment list in accordance with the result of the objection :(4)[ If the Chief Municipal Officer fails to determine the objection within a period of one year from the date of its filing, it shall be deemed that the objection so filed has been disallowed and the objector may prefer an appeal under Section 139 of the Act.] [Inserted by M.P. Act No. 7 of 1988.]
